Patna High Court
Birendra Kumar Mishra vs The Jai Prakash University Chapra & Ors on 26 March, 2018
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16539 of 2016
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Birendra Kumar Mishra, S/o Late Krishna Mohan Mishra, R/o Village- Mishrapur,
P.O.- Kumaitha, P.S.- Bath, District- Bhagalpur, presently working as Re-
Designated Demonstrator, Deptt of Chemistry, Rajendra College, Chapra, a
constituent Unit of the Jai Prakash University, Chapra.
.... .... Petitioner/s
Versus
1. The Jai Prakash University Chapra, through its Registrar.
2. The Vice- Chancellor, Jai Prakash University, Chapra.
3. The Pro- Vice Chancellor, Jai Prakash University, Chapra.
4. The Registrar, Jai Prakash University, Chapra.
5. The Finance Officer, Jai Prakash University, Chapra.
6. The Principal, Rajendra College, Chapra.
7. The State of Bihar, through the Principal Secretary, Education Department,
Govt. of Bihar, Patna.
8. The Director, Department of Higher Education, Govt. of Bihar, Patna.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Purushottam Kumar Jha, Advocate
For the Respondent/s : Mr. Anil Bhushan, AC to GP-17
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL JUDGMENT
Date: 26-03-2018 Heard learned counsel for the petitioner and learned counsel appearing on behalf of the State as well as learned counsel appearing on behalf of the University.
In view of the Apex Court judgment in the case of State of Bihar and others vs. Abdus Salam mentioned, the State is required to consider the case of the petitioner for all benefits to which the petitioner may be found entitled to in terms of the order of the Apex Court. Necessary decision in this regard may be taken by the respondents within a period of six months from the date of Patna High Court CWJC No.16539 of 2016 dt.26-03-2018 2/2 receipt/production of a copy of this order. It is needless to state here that consequential benefits including monetary benefits in terms of the decision of the Apex Court shall be made available to the petitioner within a further period of two months from the date of such decision.
With the aforesaid, the writ petition stands disposed of.
(Anil Kumar Upadhyay, J) N.H./-
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